CIT 8 ITA Nos.126-132/BLPR/2011 v. D.R.Bansal

228 CTR 247High Court2010#15360 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2018 to 2018.

Judgments citing CIT 8 ITA Nos.126-132/BLPR/2011 v. D.R.Bansal

Assistant Commissioner of Income Tax-1(1), Raipur vs. Shri. Javed Ali Pradhan, Raipur

In the result, all appeals filed by the Revenue are dismissed

ITA 132/BIL/2011[2007-08]Status: DisposedITAT Raipur10 Jan 2018AY 2007-08

Bench: : Shri N.S.Saini & Shri Pavan Kumar Gadale, Judical Member

For Appellant: NoneFor Respondent: Shri R.K.Singh, CITDR

…t of the Assessing Officer and submissions of assessee, observed as under :- 1.20 I have gone through the judicial pronouncements relied upon by the AO. The first decision relied upon by the AO was that of CIT 8 ITA Nos.126-132/BLPR/2011 v. D.R.Bansal [2010] 228 CTR 247 [Chhattisgarh]. In that case Tribunal accepted appellant’s explanation that loose papers found during search were forged documents planted by two accountants for some ulterior motive and the Tribunal had not adverted to applicability of presumption u/s 132(4A) and hence the High Court remanded the issue to the ITAT. The facts in the appellant's c…

Assistant Commissioner of Income Tax-1(1), Raipur vs. Shri. Javed Ali Pradhan, Raipur

In the result, all appeals filed by the Revenue are dismissed

ITA 131/BIL/2011[2006-07]Status: DisposedITAT Raipur10 Jan 2018AY 2006-07

Bench: : Shri N.S.Saini & Shri Pavan Kumar Gadale, Judical Member

For Appellant: NoneFor Respondent: Shri R.K.Singh, CITDR

…t of the Assessing Officer and submissions of assessee, observed as under :- 1.20 I have gone through the judicial pronouncements relied upon by the AO. The first decision relied upon by the AO was that of CIT 8 ITA Nos.126-132/BLPR/2011 v. D.R.Bansal [2010] 228 CTR 247 [Chhattisgarh]. In that case Tribunal accepted appellant’s explanation that loose papers found during search were forged documents planted by two accountants for some ulterior motive and the Tribunal had not adverted to applicability of presumption u/s 132(4A) and hence the High Court remanded the issue to the ITAT. The facts in the appellant's c…

Assistant Commissioner of Income Tax-1(1), Raipur vs. Shri. Javed Ali Pradhan, Raipur

In the result, all appeals filed by the Revenue are dismissed

ITA 130/BIL/2011[2005-06]Status: DisposedITAT Raipur10 Jan 2018AY 2005-06

Bench: : Shri N.S.Saini & Shri Pavan Kumar Gadale, Judical Member

For Appellant: NoneFor Respondent: Shri R.K.Singh, CITDR

…t of the Assessing Officer and submissions of assessee, observed as under :- 1.20 I have gone through the judicial pronouncements relied upon by the AO. The first decision relied upon by the AO was that of CIT 8 ITA Nos.126-132/BLPR/2011 v. D.R.Bansal [2010] 228 CTR 247 [Chhattisgarh]. In that case Tribunal accepted appellant’s explanation that loose papers found during search were forged documents planted by two accountants for some ulterior motive and the Tribunal had not adverted to applicability of presumption u/s 132(4A) and hence the High Court remanded the issue to the ITAT. The facts in the appellant's c…

Assistant Commissioner of Income Tax-1(1), Raipur vs. Shri. Javed Ali Pradhan, Raipur

In the result, all appeals filed by the Revenue are dismissed

ITA 128/BIL/2011[2003-04]Status: DisposedITAT Raipur10 Jan 2018AY 2003-04

Bench: : Shri N.S.Saini & Shri Pavan Kumar Gadale, Judical Member

For Appellant: NoneFor Respondent: Shri R.K.Singh, CITDR

…t of the Assessing Officer and submissions of assessee, observed as under :- 1.20 I have gone through the judicial pronouncements relied upon by the AO. The first decision relied upon by the AO was that of CIT 8 ITA Nos.126-132/BLPR/2011 v. D.R.Bansal [2010] 228 CTR 247 [Chhattisgarh]. In that case Tribunal accepted appellant’s explanation that loose papers found during search were forged documents planted by two accountants for some ulterior motive and the Tribunal had not adverted to applicability of presumption u/s 132(4A) and hence the High Court remanded the issue to the ITAT. The facts in the appellant's c…

Assistant Commissioner of Income Tax-1(1), Raipur vs. Shri. Javed Ali Pradhan, Raipur

In the result, all appeals filed by the Revenue are dismissed

ITA 127/BIL/2011[2002-03]Status: DisposedITAT Raipur10 Jan 2018AY 2002-03

Bench: : Shri N.S.Saini & Shri Pavan Kumar Gadale, Judical Member

For Appellant: NoneFor Respondent: Shri R.K.Singh, CITDR

…t of the Assessing Officer and submissions of assessee, observed as under :- 1.20 I have gone through the judicial pronouncements relied upon by the AO. The first decision relied upon by the AO was that of CIT 8 ITA Nos.126-132/BLPR/2011 v. D.R.Bansal [2010] 228 CTR 247 [Chhattisgarh]. In that case Tribunal accepted appellant’s explanation that loose papers found during search were forged documents planted by two accountants for some ulterior motive and the Tribunal had not adverted to applicability of presumption u/s 132(4A) and hence the High Court remanded the issue to the ITAT. The facts in the appellant's c…

Assistant Commissioner of Income Tax-1(1), Raipur vs. Shri. Javed Ali Pradhan, Raipur

In the result, all appeals filed by the Revenue are dismissed

ITA 126/BIL/2011[2001-02]Status: DisposedITAT Raipur10 Jan 2018AY 2001-02

Bench: : Shri N.S.Saini & Shri Pavan Kumar Gadale, Judical Member

For Appellant: NoneFor Respondent: Shri R.K.Singh, CITDR

…t of the Assessing Officer and submissions of assessee, observed as under :- 1.20 I have gone through the judicial pronouncements relied upon by the AO. The first decision relied upon by the AO was that of CIT 8 ITA Nos.126-132/BLPR/2011 v. D.R.Bansal [2010] 228 CTR 247 [Chhattisgarh]. In that case Tribunal accepted appellant’s explanation that loose papers found during search were forged documents planted by two accountants for some ulterior motive and the Tribunal had not adverted to applicability of presumption u/s 132(4A) and hence the High Court remanded the issue to the ITAT. The facts in the appellant's c…

CIT 8 ITA Nos.126-132/BLPR/2011 v. D.R.Bansal (228 CTR 247) — Cited in 6 Judgments | BharatTax